Md. Abid Khan @ Abid Khan vs The State Of Jharkhand. ... ... Opposite ...
2025 Latest Caselaw 381 Jhar

Jharkhand High Court

Md. Abid Khan @ Abid Khan vs The State Of Jharkhand. ... ... Opposite ... on 3 June, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

                                                              2025:JHHC:14422


              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           B.A. No.4410 of 2025
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Md. Abid Khan @ Abid Khan, son of Md. Salim, R/o 43 Gariwan Mohalla, P.O. & P.S. Parsudih, Town Jamshedpur, District East Singhbhum. ... ... Petitioner Versus The State of Jharkhand. ... ... Opposite Party

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CORAM : HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner(s) : Mr. Ramesh Kumar, Advocate For the State : Mr. Naveen Kumar Ganjhu, A.P.P.

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02/ Dated : 03.06.2025

Heard learned counsel for the parties.

2. This bail application under Section 483 & 484 of the

Bharatiya Nagarik Suraksha Sanhita, 2023, has been filed to

enlarge the petitioner on regular bail for offences as alleged in the

F.I.R. under Sections 17(a), 21(a), 22(a) and 29 of the NDPS Act

(Charge-sheet has been submitted under Sections 17(b), 21(b),

22(b) and 29 of the NDPS Act).

3. Learned counsel representing the petitioner while

referring to the impugned judgment submits that the recovered

contraband (non-commercial) alleged to have been recovered

comes within the purview of medium quantity i.e. more than small

quantity. He submits that charge-sheet has been submitted against

the petitioner. He lastly submits that the petitioner is in custody

since 06.03.2025. Thus, he may be enlarged on bail.

4. Learned A.P.P. opposes the prayer for bail.

5. Having regard to the facts of the case and looking to the

allegation made against this petitioner, I am inclined to enlarge the

petitioner on bail. Accordingly, the present Bail Application is

allowed. The petitioner, named above, is directed to be released on

2025:JHHC:14422

bail on furnishing bail bond of Rs.20,000/- (Rupees Twenty

Thousand Only) with two sureties of the like amount each to the

satisfaction of the learned Special Judge (NDPS Act) at Jamshedpur,

in connection with Parsudih P.S. Case No.4 of 2025.

6. It is made clear that the petitioner shall appear on each

and every date before the learned Trial Court and he shall not

threaten any witness and shall co-operate in trial and if any adverse

report will come against this petitioner, learned Trial Court shall be

at liberty to cancel the bail of this petitioner.

(Deepak Roshan, J.)

Prashant/Cp-3